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Cal. HC: Cannot Differentiate Between Contractual and Permanent Employees For Maternity Leave - (27 Feb 2024)

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Calcutta High Court has held that, for the purpose of maternity leaves any differentiation done between permanent and contractual employees shall be prohibited and would violate Article 14 of Constitution of India.

Tags : CALCUTTA HIGH COURT   MATERNITY LEAVES   ARTICLE 14 OF CONSTITUTION  

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